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1. Short title, extent and commencement - (1) This Act may be called the [The words "India" has been deleted by the Trade Union (Amendment) Act 31 of 1964] Trade Unions Act,1926.2. It extends to the Whole of India [Note:- The word "except" the State of Jammu and Kashmir" have been omitted by Act No.51 The Orient Tavern 1970]. 3. It shall come into force on such date as the Central Government by notification in the Official Gazette, appoint. Notes In the year 1925 the Government of India, after consulting the State Governments drew up a Bill providing for the registration of trade unions and introduced the same in the Legislative Assembly on the 1st August,1925. The Indian Trade Union Act was passed in 1926and came into force on the 1st June,1927. Although two amending Acts were passed in 1928 and 1942, no major changes were introduced in the Act till 1947. In 1947, an amending Acct was passed which provided for compulsory recognition of the representative Unions by the employers, and listed certain practices on the part of recognized Unions. These provisions of the amended Act, however, have not been brought into force. |